GENERAL MANAGER Vs. SUBHASHBHAI RAMNIKBHAI GADHIYA

JUDGEMENT

(1.) ADMIT. Mr.Mithani with Mr.Buch waives notice of admission. The matter is finally heard. The present appeal arises against the order dated 28.01.2011 passed by the learned Single Judge of this Court below Civil Application for vacating of the interim relief No.13983/10, whereby the learned Single Judge has observed for compliance of the provisions of section 17B of the Industrial Disputes Act ("the Act" for short) on or before 11.02.2011. If there is no compliance, the learned Single Judge has further observed that, the Registry may treat the mater as having dismissed for default without being referred to the Court.

(2.) THE learned counsel appearing for both the sides after some arguments, suggestions and counter suggestions, agree on the following aspects:

(3.) THE learned counsel agrees that let the Special Civil Application be continued as pending and be decided on merits by the learned Single Judge.